VIJAY PRAKAAH S/O LATE PANNA LAL Vs. UNION OF INDIA, THROUGH SECRETARY, CENTRAL BOARD OF EXCISE AND CUSTOMS AND ASSISTANT COLLECTOR (PREVENTIVE)

JUDGEMENT

(1.) Upon hearing learned Counsel for the petitioner and the standing counsel appearing for the respondents, this writ petition is finally disposed of with the direction that proceedings pursuant to the notice dated 9.12.1987 a copy of which has been filed as Annexure No. SA-1 to the supplementary affidavit filed by Sri P. B, Desh Pandey, following the search and seizure on 27.6.1987, shall be concluded by the Collector of Central Excise, Allahabad in accordance with law after affording an opportunity of hearing to the petitioner as required under the customs Act, latest by 31.12.1988. We further direct that the petitioner shall produce a certified copy of this order before the collector of Central Excise, Allahabad within seven days for compliance with the directions contained above.

(2.) A certified copy of this order shall be handed over to the learned Counsel for the petitioner on payment of usual charges within 24 hours.